Section 12(1) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(1)Any person, who intends to bid, shall apply to the sub-divisional officer of that sub-division where he resides or owns immovable property, to grant a solvency certificate in prescribed form and he shall mention in his application the details of his movable and immovable property and all particulars of encumbrances thereon, if any. After careful examination on being satisfied, the sub-divisional officer shall certify to the effect that the details furnished by the applicant are true or otherwise, and if he is satisfied, then he shall prepare solvency certificate in prescribed form in triplicate. One copy will be given to the applicant, second copy will be forwarded by the sub-divisional officer to the District Collector concerned and third copy will be kept in the record of sub-division office. If the applicant is a candidate in more than one district, he may obtain additional copy from the Sub-divisional authority by applying for the same;
